Section 4(6)(c) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6)(c) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(c)Subject to the provisions contained in clause (a) of sub-rule (5), the Sub-district or Taluk Registrar shall consider such objections and summarily dispose off the same within a period of ninety days, and thereafter submit the Local Register of Indian Citizens so prepared to the District Registrar of Citizen Registration who shall cause the entries in the Local Register of Indian Citizens, to be transferred to the National Register of Indian Citizens.

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Union of India - Subsection

Section 4(6)(c) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003